Section 25 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
25. Penalty for breach of duties by Village Patel, village watchman, owners or occupiers of land or their agents.-
Any Village Patel, village watchman, owner or occupier of land, or the agent of any such owner or occupier, who fails to comply with the requirements of section 21, shall be deemed to have committed an offence punishable under the first part of section 176 of the Indian Penal Code.
